CHANDRABOSH TRIPATHI Vs. MADHYA PRADESH ELECTRICITY BOARD
LAWS(SC)-2018-4-34
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on April 02,2018

Chandrabosh Tripathi Appellant
VERSUS
MADHYA PRADESH ELECTRICITY BOARD Respondents

JUDGEMENT

Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant is before this Court, since his application for compassionate appointment has been turned down.
(3.) We were informed on 16.03.2018 that the case of the appellant was under consideration on two counts i.e. (i) eligibility and (ii) availability of the vacancies.;


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